Patna High Court - Orders
Jagdish Rai & Anr vs The State Of Bihar & Ors on 5 May, 2014
Author: Navin Sinha
Bench: Navin Sinha, Prabhat Kumar Jha
Patna High Court CWJC No.8445 of 2014 (2) dt.05-05-2014
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.8445 of 2014
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1. Jagdish Rai S/o Dukhit Rai
2. Santosh Kumar Suman S/o Laxmi Prasad Chaudhary Both Resident of
village - Jafarabad, P.S. Lalganj, District - Vaishali
.... .... Petitioner/s
Versus
1. The State of Bihar through Principal Secretary, Deptt. Welfare I.C.D.S.,
Bihar, Patna
2. The Director, I.C.D.S., Bihar, Patna
3. The Collector, Vaishali
4. The Chief Engineer, Gandak Project, Muzaffarpur
5. The Executive Engineer, Gandak Project, Lalganj, District - Vaishali
6. The District Programme Officer, Vaishali
7. B.D.O., Lalganj, District - Vaishali
8. The C.D.P.O., Lalganj, District - Vaishali
9. Mukhiya, Gram Panchayat, Raj Sararia, P.S. Lalganj, District - Vaishali
10. The Panchayat Secretary, Raj Sararia, P.S. Lalganj, District - Vaishali
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Subodh Prasad
For the Respondent/s : Mr. Prasoon Sinha
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CORAM: HONOURABLE MR. JUSTICE NAVIN SINHA
and
HONOURABLE MR. JUSTICE PRABHAT KUMAR JHA
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE NAVIN SINHA)
2 05-05-2014The location of an Anganwari Centre is a purely executive matter which is taken after considering host of factors. Whether a particular location is suitable or not is for the executive to decide and not for the Court to impose its subjective opinion under Article 226.
It appears that representation has been filed before the District Magistrate. Let the same be considered to his satisfaction in accordance with law. Patna High Court CWJC No.8445 of 2014 (2) dt.05-05-2014
The application is disposed.
(Navin Sinha, J) Md. Ibrarul/-
(Prabhat KumarJha, J)